Section 15 in The Personal Injuries (Compensation Insurance) Scheme, 1972
15. Certification by employer .-(1) On receipt of an application for compensation in Form G, H or I the Claims Officer shall require the employer to submit a return in duplicate in Form J within such time as may be prescribed by the Claims Officer.
(2)An advance payment made under clause 12 shall not be refundable if not recorded in Form J.(3)An advance payment made after submission of Form J by the employer shall not be refundable.
